High Courts05 Jul 2010
Shahul Hameed Vs Nabeesa Beevi
High Court Of Kerala · (2010) 3 KLT 283
Criminal Procedure Code, 1973 (CrPC) — Section 284, 285
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,431 of 2,719
High Courts02 Jul 2010
Rajan Kannath Vs Pradeep Kumar
High Court Of Kerala · (2010) 3 KLT 457
Kerala Municipalities Act, 1994 — Section 178, 5(25), 91, 93(1), 93(2)
High Courts02 Jul 2010
T.R. Veerakumar Vs Remani Thankachi and Renuka Devi
High Court Of Kerala · (2010) 07 KL CK 0125
High Courts02 Jul 2010
Suku, Krishnankutty and Sudhamani Vs The State of Kerala and Others
High Court Of Kerala · (2010) 07 KL CK 0119
High Courts02 Jul 2010Dismissed
Suresh Vs Union of India and Other
High Court Of Kerala · (2010) CriLJ 4429 : (2010) 3 ILR (Ker) 282 : (2010) 2 KLJ 785 : (2010) 3 KLT 204
Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10, 10(1), 10(2), 10(2), 10(3)
High Courts02 Jul 2010Dismissed
Krishna Kumar C. Vs The Kerala State Election Commission and Another
High Court Of Kerala · (2010) 3 ILR (Ker) 301 : (2010) 2 KLJ 689
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(35)
High Courts02 Jul 2010Dismissed
State of Kerala Vs Shalet and The Secretary
High Court Of Kerala · (2010) 07 KL CK 0014
Land Acquisition Act, 1894 — Section 4
High Courts01 Jul 2010Allowed
Justeena Joseph Vs Mahatma Gandhi University
High Court Of Kerala · (2010) 4 ILR (Ker) 314 : (2010) 3 KLT 916
Indian Medical Council Regulations, 1997 — Regulation 12(2), 12(3)
High Courts01 Jul 2010Dismissed
K.K. Salim Haji Vs The Central Bureau of Investigation and Others
High Court Of Kerala · (2011) CriLJ 264
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 120B, 364
High Courts01 Jul 2010Allowed
Prabhakara Panicker Vs State of Kerala
High Court Of Kerala · (2010) CriLJ 4117 : (2010) 3 ILR (Ker) 226 : (2010) 3 KLT 209 : (2011) 1 RCR(Civil) 640 : (2011) 1 RCR(Civil) 640 : (2011) 1 RCR(Criminal) 318 : (2011) 1 RCR(Criminal) 318
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 166, 167, 21, 34Right to Information Act, 2005 — Section 19, 2, 23, 7
High Courts01 Jul 2010
Sri Ganesh Babu Vs State of Kerala, The Assistant Executive Engineer, The Assistant Engineer and Sri John
High Court Of Kerala · (2010) 07 KL CK 0124
High Courts30 Jun 2010Allowed
Jacob P. Abraham, HSA (Hindi) and Ramesh G, FT Menial Vs State of Kerala and Others
High Court Of Kerala · (2010) 06 KL CK 0081
Kerala Education Rules, 1959 — Rule 6, 9
High Courts30 Jun 2010
Soudha Prabha Vs The Special Tahsildar, (LA)
High Court Of Kerala · (2010) 06 KL CK 0056
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts30 Jun 2010
The Manager, United India Insurance Company Limited Vs Jayalakshmi and Ors
High Court Of Kerala · (2011) 2 KLJ 584
Motor Vehicles Act, 1988 — Section 146, 147
High Courts29 Jun 2010
S.A. Mamman Vs C.P. Gopalan Achari and Another
High Court Of Kerala · (2011) 4 KLJ 22
Contract Act, 1872 — Section 25(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 139
High Courts25 Jun 2010Allowed
Seethi Vs State of Kerala and The Executive Engineer
High Court Of Kerala · (2010) 06 KL CK 0100
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts25 Jun 2010Allowed
Abhijith R. Prasad Vs State of Kerala
High Court Of Kerala · (2010) 06 KL CK 0088
Information Technology Act, 2000 — Section 67, 77B
High Courts25 Jun 2010Allowed
South Indian Bank Ltd. Vs Union of India (UOI)
High Court Of Kerala · AIR 2011 Ker 35 : (2010) 4 KLT 657
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17
High Courts25 Jun 2010Dismissed
Jameela Vs The Special Tahsildar, Land and The Managing Director, Bekal Resorts
High Court Of Kerala · (2010) 06 KL CK 0064
Land Acquisition Act, 1894 — Section 4